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Del. HC: Withdrawal of Merchandise Exports from India Scheme Shall Apply Prospectively - (09 Nov 2023)

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Delhi High Court while observing DGFT’s decision to repeal the Merchandise Exports from India Scheme (MEIS) with retrospective effect was arbitrary and indefensible has held that the impugned notification shall apply prospectively.

Tags : DELHI HIGH COURT   MERCHANDISE EXPORTS FROM INDIA SCHEME   PROSPECTIVELY  

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